Section 13(2)(g) in Karnataka Urban Development Authorities Act, 1987

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State of Karnataka - Subsection

Section 13(2)(g) in Karnataka Urban Development Authorities Act, 1987

(g)furnish to the Government a copy of the minutes of the proceedings of the Authority and any return, or other information which the Government may, from time to time, call for ; and

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State of Karnataka - Subsection

Section 13(2)(g) in Karnataka Urban Development Authorities Act, 1987